Section 13A in Port of Bombay Passenger Boats Rules, 1962
13A. [ Levy of surcharge [Inserted by G.S.R. 648, dated 19th April, 1965]
- A surcharge at a rate of five per cent on the fees referred to in rule 13 shall be levied with immediate effect. In calculating the surcharge, fractions of a Paisa less than half a Piasa will be ignored while half a Paisa and over will be reckoned as one Paisa.]
